Delhi High Court
Daman Preet Singh vs State Of Nct Of Delhi & Anr on 23 September, 2025
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 23.09.2025
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+ CRL.M.C. 6827/2025 & CRL.M.A. 28707/2025 STAY OF
PROCEEDINGS, CRL.M.A. 28708/2025 CONDONATION
OF DELAY IN RE-FILING
DAMAN PREET SINGH .....Petitioner
Through: Mr. Abhishek Pratap Singh,
Ms. Richa Dutt, Advs. with
petitioner in person.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Ms. Kiran Bairwa, APP with SI
Deepak, PS Kotwali.
R-2 in person.
CORAM:-
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT(ORAL)
RAVINDER DUDEJA, J.
1. This is a petition under Section 528 of the Bharatiya Nagarik
Suraksha Sanhita, seeking quashing of FIR No. 241/2018, dated
08.08.2018, registered at P.S Kotawli, Delhi under Sections 380/411
IPC and all proceedings emanating therefrom on the basis of
settlement between the parties.
2. As per allegations made in the FIR, on 08.08.2018, petitioner
stole a bundle of electric wires from respondent no. 2's shop after
enquiring about it's price and was later apprehended. FIR No.
241/2018 was lodged at instance of Respondent no. 2 under sections
380/411 IPC against the petitioner.
3. During the course of proceedings, the parties amicably resolved
their disputes and executed a Settlement Deed dated 24.01.2025. Copy
of the Settlement Deed dated 24.01.2025 has been annexed as
Annexure P-2 (Colly).
4. Parties are physically present before the Court. They have been
identified by their respective counsels as well as by the Investigating
Officer SI Deepak, from PS Kotawli.
5. Respondent no. 2 confirms that the matter has been amicably
settled with the petitioner without any force, fear, coercion and he has
no objection if the FIR No. 241/2018 is quashed against the petitioner.
6. In view of the settlement between the parties, learned
Additional PP appearing for the State, also has no objection if the
present FIR No. 241/2018 is quashed.
7. In Gian Singh vs State of Punjab (2012) 10 SCC 303, Hon'ble
Supreme Court has recognized the need of amicable resolution of
disputes by observing as under:-
"61. In other words, the High Court must consider whether it would
be unfair or contrary to the interest of justice to continue with the
criminal proceedings or continuation of criminal proceedings
would tantamount to abuse of process of law despite settlement and
compromise between the victim and the wrongdoer and whether to
secure the ends of justice, it is appropriate that criminal case is put
to an end and if the answer to the above question(s) is in the
affirmative, the High Court shall be well within its jurisdiction to
quash the criminal proceedings."
8. Further, it is settled that the inherent powers under section 482
of the Code are required to be exercised to secure the ends of justice or
to prevent abuse of the process of any court. Further, the High Court
can quash non-compoundable offences after considering the nature of
the offence and the amicable settlement between the concerned
parties. Reliance may be placed upon B.S. Joshi v. State of Haryana,
(2003) 4 SCC 675.
9. In view of the above facts that the parties have amicably
resolved their differences out of their own free will and without any
coercion. Hence, it would be in the interest of justice, to quash the
abovementioned FIR and the proceedings pursuant thereto subject to
petitioner depositing cost of Rs. 5,000/- with the Rangla Punjab
Society [Account No. 005801022987] within one month.
10. The petition is allowed, and the FIR No. 241/2018, dated
08.08.2018, registered at P.S Kotawli, Delhi under section 380/411
IPC and all the other consequential proceeding emanating therefrom is
hereby quashed.
11. Petition is allowed and disposed of accordingly.
12. Pending application(s), if any, also stand disposed of.
RAVINDER DUDEJA, J
September 23, 2025/ sk
